Narendra Kumar Jain, J. - (1.) ADMIT .
(2.) SHRI N.K. Maloo, Advocate, appears for the respondents No. 1 to 3. The respondent No. 4 is only a Proforma respondent, therefore, its service is dispensed with. Heard learned Counsel for the parties.
(3.) THIS writ petition, on behalf of the defendant No. 1, is directed against the impugned order dated 21st May, 2008 passed by the trial court rejecting his application under Section 148 CPC to extend the time to take written -statement on the record and in passing the order to put a note on written -statement that it will not be treated as part of the record.;